Section 7(3) in The Rajasthan Administrative Service Rules, 1954
(3)The expression "No person shall be appointed to the Service by Special Selection unless he be less than 45 years of age on the first day of January next following the year in which the selection is made if he is already officiating on a post encadred in the Service, he was less than 45 years of age on the date from which he has been continuously so officiating:Provided that in the case of a Scheduled Caste or of a Scheduled Tribe the crucial age shall be 48 years:Provided further that till the 1st January, 1958 this Sub-rule shall not be in force occurring below proviso (iv) to rule 11 shall be deleted.]
